Section 45 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
45. expenses which shall be a true copy of the account kept by him or by his election agent
Failure to lodge an account of election expenses.- If the State ElectionCommission is satisfied that any person,-(a)has failed to lodge an account of election expenses within the time and in themanner required by or under this Act; and(b)has no good reason or justification for the failure;The State Election Commission shall by order published in the official Gazettedeclare him to be disqualified and any such person shall be disqualified for a period
